Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(a) in The Rajasthan Sales Tax Rules, 1995

(a)The application filed for grant of registration certificate shall invariably be disposed off by the authority competent to grant registration within a period of thirty days from the date of its receipt.